KAMAL KAPUR Vs. HARJIT KAUR

JUDGEMENT

(1.) VIDE order, under challenge, application of the petitioner, to reject statement of AW-6, was dismissed.

(2.) IT is contention of the petitioner that as the witness was not named in the list of witnesses and was subsequently produced, his statement is liable to be rejected. Court below has held that the permission was granted to summon that witness and thereafter the said witness has put in appearance. This Court feels that the order passed is perfectly justified and needs no interference.